Calcutta High Court (Appellete Side)
Aska Sk vs State Of West Bengal on 4 September, 2025
1
04.09.2025
Item No.23
BR CRR 2753 of 2025
Aska Sk
-vs-
State of West Bengal
Mr.Prabir Majumder,
Mr. Debraj Shil
... for the petitioner
Mr. Debashis Roy, Ld. PP,
Ms. Zareen N. Khan
... for the State
1.The revisional application has been preferred praying for expeditious disposal of Sessions Case No. 261 (06) of 2023 corresponding to G.R. Case No. 1588 of 2023 which is arising out of Kaliganj Police Station Case No. Case No. 302 of 2022 dated 13.05.2022 under Sections 341/325/326/307/34 of the Indian Penal Code, 1860 and subsequently Section 302 of the Indian Penal Code, 1860 was added at the time of submission of Charge Sheet and the case is presently pending before the Court of learned Additional District and Sessions Judge, 1 2 Fast Track Court-I, Krishnagar, Nadia.
2. It appears that the proceeding in the present case is pending since 2022.
3. Accordingly, Ms. Zareen Khan, learned advocate for the State along with the learned Public Prosecutor are appointed to represent the present case on behalf of the State. Their appointment be regularized by the appropriate authority.
4. The revisional application is accordingly disposed of with the direction that the trial Court shall make all endeavour to dispose of the proceedings in the present case preferably within two years from the date of this order.
5. The revisional application stands disposed of.
6. All parties to act on the server copy of this order.
( Shampa Dutt (Paul), J. ) 2